SHREENATH FINVEST (P) LTD.,KOLKATA vs. I.T.O.,WARD-9(4), KOLKATA

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ITA 1319/KOL/2019Status: DisposedITAT Kolkata03 August 2021AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for assessment year 2014-15. The assessee later informed the tribunal that the matter had been settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC”

Before: Shri Sanjay Garg

order : August 03, 2021 ORDER The present appeal has been preferred by the assessee for the assessment year 2014-15 against the order dated 08.04.2019 of the Commissioner of Income Tax(Appeals)-15, Kolkata. 2. The ld. Counsel for the assessee, at the outset, has submitted that the assessee has settled the matter under Vivad Se Vishwas Scheme, 2020 launched by the Department. He, therefore, wish to withdraw the aforesaid appeal. Under the circumstances, I allow the assessee to withdraw the appeal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order is pronounced in the open court on 03.08.2021. Sd/- [Sanjay Garg] Judicial Member Dated: 03.08.2021. RS

1.

Assessment Year: 2014-15 Shreenath Finvest (P) Ltd Copy of the order forwarded to: 1. Shreenath Finvest (P) Ltd 2. ITO, Ward-9(4), Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR),

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